REGENT COMPUTRONICS PVT. LTD.

OM PARKASH Appellant

V/S

STATE OF HARYANA Respondents

Referred Judgements :-

BAL KRISHAN V. STATE OF PUNJAB AND OTHERS [REFERRED TO]
STATE OF UTTARANCHAL AND ANOTHER V. SRI SHIV CHARAN SINGH BHANDARI AND OTHERS [REFERRED TO]
MAHARASHTRA STATE ROAD TRANSPORT CORPORATION VS. BALWANT REGULAR MOTOR SERVICE AMRAVATI [REFERRED TO]
P S SADASIVASWAMY VS. STATE OF TAMIL NADU [REFERRED TO]
STATE OF ORISSA VS. ARUN KUMAR PATNATK [REFERRED TO]
STATE OF ORISSA VS. PYARIMOHAN SAMANTARAY [REFERRED TO]
STATE OF MADHYA PRADESH VS. NANDLAL JAISWAL [REFERRED TO]
RUP DIAMONDS VS. UNION OF INDIA [REFERRED TO]
STATE OF MAHARASHTRA VS. DIGAMBAR [REFERRED TO]
STATE OF KARNATAKA VS. S M KOTRAYYA [REFERRED TO]
JAGDISHLAL VS. STATE OF HARYANA [REFERRED TO]
GOVERNMENT OF WEST BENGAL VS. TARUN K ROY [REFERRED TO]
HARWINDRA KUMAR VS. CHIEF ENGINEER KARMIK [REFERRED TO]
KARNATAKA POWER CORPORATION LIMITED VS. K THANGAPPAN [REFERRED TO]
CHAIRMAN U P JAL NIGAM VS. JASWANT SINGH [REFERRED TO]
A P STEEL RE ROLLING MILL LTD VS. STATE OF KERALA [REFERRED TO]
NEW DELHI MUNICIPAL COUNCIL VS. PAN SINGH [REFERRED TO]
STATE OF TAMIL NADU VS. SESHACHALAM [REFERRED TO]
C JACOB VS. DIRECTOR OF GEOLOGY ALIAS MINING [REFERRED TO]
GHULAM RASOOL LONE VS. STATE OF J AND K [REFERRED TO]
UNION OF INDIA VS. M K SARKAR [REFERRED TO]
BHARAT SANCHAR NIGAM LIMITED VS. GHANSHYAM DASS [REFERRED TO]
CHENNAI METROPOLITAN WATER SUPPLY AND SEWERAGE BOARD VS. T.T. MURALI BABU [REFERRED TO]

JUDGEMENT

(1.) Prayer in the present is for quashing the order dated 24.1.2013 vide which the claim of the petitioner for regular appointment against the post reserved for physically handicapped was rejected and for issuance of direction to the respondents to modify the appointment order dated 21.10.1987 (Annexure P-4) for the post of Statistical Assistant on regular basis instead of on adhoc basis.

(2.) Learned counsel for the petitioner submitted that the petitioner passed his M.A. (Economics). He got himself registered with the employment exchange in physically handicapped category. In the year 1987, the Director Social Welfare, Haryana, notified vacancies of Statistical Assistants including one vacancy reserved for physically handicapped category. The petitioner was interviewed and selected for the post of Statistical Assistant reserved for physically handicapped person. He was appointed as Statistical Assistant on adhoc basis vide appointment letter dated 21.10.1987 (Annexure P-4). It was further submitted that his appointment on the post reserved for Physically Handicapped persons was also notified by the respondents vide letter dated 2.11.1987 (Annexure P-5).

(3.) He then represented to the respondents vide representation dated 16.12.1987 (Annexure P8/T), that in view of Haryana Government notification dated 20.9.1983, he ought to have been appointed on regular basis instead of adhoc basis with effect from 21.10.1987. But nothing was heard from the respondents. Thereafter, the services of the petitioner was regularised by respondent no. 2 vide letter dated 25.10.1991 with effect from 1.1.1991. The date of regularisation was changed to 31.12.1990 instead of 1.1.1991 vide letter dated 12.2.1993.

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OM PARKASH Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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